BABAN RAJARAM JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, who stands convicted for offence punishable under Sections 498-A, 302 and 307 of the Indian Penal Code and sentenced to suffer RI for two years and to pay fine of Rs. 500/-, in default of which to undergo further RI for three months, imprisonment for life and to pay fine of Rs. 1000/-, in default of which to undergo further RI for six months and RI for ten years and to pay fine of Rs. 1000/-, in default of which to undergo further RI for six months, with a direction that the substantive sentences shall run concurrently and accused would be entitled for set off, by the Additional Sessions Judge, Pune, by judgment dated 28/01/2011, in Sessions Case No. 825 of 2008, by this appeal challenges his conviction and sentence.

(2.) Facts, as are necessary for the decision of this appeal, may briefly be stated thus :-

(3.) On the case being committed to the Court of Sessions, trial court vide Exh. 2 framed charge against the appellant for offence punishable under Sections 498-A, 302, 307 and 506 of the IPC. The appellant denied his guilt and claimed to be tried. Prosecution in support of its case examined 10 witnesses. The defence of the appellant was of denial. The trial court, upon appreciation of the evidence, convicted and sentenced the appellant as afore-stated.